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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(6)(h) in The Delhi Excise Rules, 2010

(h)subject to the provisions of clause (f) above, the highest bidder shall pay a sum not less than twenty-five per cent. of the bid money in cash or by bank draft immediately on the conclusion of the auction;